Mrs. Sujata Manohar, J.:— This is a reference under section 256(1) of the Income-tax Act, 1961, at the instance of the assessee-company. The relevant assessment year is 1969–70, for which the previous year was from April 1, 1968, to March 31, 1969. During the relevant previous year, the assessee had valued its opening stock on the basis of cost plus overheads which was the method adopted by the assessee in the years prior thereto, so that the value of the closing stock for the year ending March 31, 1968, was carried forward as the value of the opening stock on April 1, 1968. The assessee, however, decided to change its method of valuation by valuing the stock at cost price only excluding the overheads. The assessee accordingly valued its closing stock for the assessment year in question, i.e, as on March 31, 1969, at cost price. The Income-tax Officer increased the gross profit rate in view of the difference in the method of valuation of opening stock and closing stock.

2. The assessee took the matter in appeal before the Appellate Assistant Commissioner. The Appellate Assistant Commissioner recalculated the valuation of the closing stock by adding overheads to cost and determined the profit accordingly. In appeal before the Tribunal, the Tribunal held that the correct profit can only be arrived at by valuing the opening stock and closing stock on the same basis. The Tribunal accepted the valuation of the closing stock at cost price excluding overhead expenses. It, however, directed the Income-tax Officer to redetermine the value of the opening Stock at cost price after excluding all overheads.

3. From the decision of the Tribunal, the following question is referred to us:

“Whether the Tribunal was right in directing the Income-tax Officer to revise and determine the value of the opening stock as on April 1, 1968, by excluding all overhead expenses?”

4. It is not in dispute that under section 145 of the Income-tax Act, 1961, the assessee can adopt a method of valuation which has to be followed by it regularly. It is an accepted principle of accountancy that the value of the stock can be determined at cost price or market price, whichever is lower. In the present case, the assessee had adopted the cost price as a basis for valuing its stock. For the earlier previous years, however, the assessee determined the cost price by adding overheads to the cost of the stock, while in the relevant assessment year, it decided to change this method by determining the cost price without taking into account overheads. We are not here concerned with whether this is the correct method or an acceptable method for determining cost price. At no stage of the proceedings was the question ever raised as to whether it was permissible for the assessee to revalue its stock by not including in the cost price overhead expenses. The Tribunal has not dealt with this aspect, viz., the manner in which the closing stock has been valued in the present case. Therefore, the decision of the Supreme Court in the case of CIT v. British Paints India Ltd., [1991] 188 ITR 44, is not attracted to the question before us for consideration. The decision of the Tribunal is on the footing that since the closing stock was valued by adopting a certain method, the same method should be adopted in valuing the opening stock. In other words, the change in the method of valuation, according to the Tribunal, should commence with valuing the opening stock of any previous year by the new method which is to be adopted for valuing the closing stock as well. The assumption so made by the Tribunal appears to be contrary to the normally accepted accounting principles. Mr. Bhujale has drawn our attention to a booklet called “Valuation of Stock and Work-in-Progress - Normally Accepted Accounting Principles” — brought out by Indian Merchants' Chamber Economic Research and Training Foundation and written by Shri G.P Kapadia. At page 4 of this booklet there is a discussion about change from one valid basis to another valid basis. It states:

“2. Where a change from one valid basis to another valid basis is accepted, certain consequences normally follow. The opening stock of the base year of change is valued on the same basis as the closing stock. Whether the change is to a higher level or to a lower level, the Revenue normally does not seek to revise the valuation of earlier years. It neither seeks to raise additional assessments, nor does it admit relief under the ‘error or mistake’ provisions.

3. It is not possible to define with precision what amounts to a change of basis. It is a convenience, both to the taxpayer and to the Revenue, not to regard every change in the method of valuation as a change of basis. In particular, the Revenue encourages the view that change which involves no more than a greater degree of accuracy, or a refinement, should not be treated as a change of basis, whether the change results in a higher or a lower valuation. In such cases the new valuation is applied at the end of the year without amendment of the opening valuation.”

(underlining* ours).

5. The same principle has been adopted by the Karnataka High Court in CIT v. Corporation Bank Ltd., [1988] 174 ITR 616. It has said (headnote):

“The two principles applicable with regard to the valuation of stock are that the assessee is entitled to value the closing stock either at cost price or market value, whichever is lower, and that the closing stock must be the value of the opening stock in the succeeding year. It is, thus, clear that irrespective of the basis adopted for valuation in the earlier years, the assessee has the option to change the method of valuation of the closing stock at cost or market price, whichever is lower, provided the change is bona fide and followed regularly thereafter.”

6. Thus, the value of the closing stock of the preceding year must be the value of the opening stock of the next year. The change, therefore, has to be effected by adopting the new method for valuing the closing stock which will, in its turn, become the value of the opening stock of the next year. If, instead, a procedure is adopted for changing the value of the opening stock, it will lead to a chain reaction of changes in the sense that the closing value of the stock of the year preceding will also have to change and correspondingly the value of the opening stock of that year and so on. This was pointed out by the Madras High Court in the case of CIT v. Carborandum Universal Ltd., [1984] 149 ITR 759. In the case before the Madras High Court also the valuation of opening stock had been done by the company on the basis of total cost, i.e, cost including overheads while it changed its method of valuation for the closing stock to “direct cost”, i.e, cost without overheads. This change in method was made bona fide and the assessee said that it would be adopting this method consistently in the future just as in the present case. The court in that case held:

“The change was a bona fide one and was a permanent arrangement which was to be followed year after year, the change would have to be accepted notwithstanding the fact that during the assessment year in question, which was the first year when the change of method was brought about, a prejudice or detriment might be caused to the revenue, because the opening stock was valued at total cost while closing stock was valued at direct cost.”

7. It said (headnote):

“If the assessee is called upon to apply the new method of valuation to the opening stock of the accounting year as well, the value of the closing stock of the year previous to the accounting year will also have to get altered which will result in a modification of the assessment of that previous year.”

8. The same reasoning has been adopted by the Andhra Pradesh High Court in the case of CIT v. Mopeds India Ltd., [1988] 173 ITR 347. Before the Andhra Pradesh High Court also, the assessee was valuing its closing stock, in the past years, by what is known as total cost method in which the proportionate overheads for administrative expenses, selling expenses and interest in stock valuation, were taken into account. For the assessment year in question, the assessee adopted the works cost system where the administrative overheads were not taken into account. The court held:

“Change in the method had to be effected with change in the valuation of the closing stock of the first year and that the Tribunal was right in holding that opening stock should be revalued, was incorrect.”

9. Similar question was dealt with by the Allahabad High Court in the case of Triveni Engineering Works Ltd. v. CIT, [1987] 167 ITR 742, in a similar manner.

10. Reliance was placed by the Revenue on a decision of the Privy Council in the case of CIT v. Ahmedabad New Cotton Mills Ltd., AIR 1930 PC 56. In the case before the Privy Council both the opening and closing stock were undervalued. The Privy Council observed in this connection:

“Mistake cannot be rectified by raising valuation of closing stock only, the valuation of both the opening and closing stock had to be raised.”

11. This decision has no application to the question before us which deals with the change in the method of valuation and the manner in which such change has to be brought about. Whenever there is a change in the method of valuation, there is bound to be some distortion in the calculation of profit in the year in which the change takes place. But if the change is brought about bona, fide and is in accordance with the normally accepted accounting practice, there is no reason why such a change should not be permitted. Undoubtedly, the proviso to section 145 of the Income-tax Act, 1961, lays down that:

“Provided that in any case where the accounts are correct and complete to the satisfaction of the Assessing Officer but the method employed is such that, in the opinion of Assessing Officer, the income cannot properly be deduced therefrom, then the computation shall be made upon such basis and in such manner as the Assessing Officer may deter mine.”

12. This is not such a case. The only question is whether the opening stock is also required to be revalued by excluding all overhead expenses when the assessee has been permitted to revise the method of valuing the closing stock for that year, as the assessee has decided to adopt this new method of valuation henceforth. For the reasons set out above, the directions given by the Tribunal to revise and determine the value of the opening stock also by excluding all overhead expenses, is not justified. We are not called upon to decide whether the method adopted for valuing the closing stock is in accordance with law and/or accounting practice. The question referred to us is, therefore, answered in the negative and in favour of the assessee. No order as to costs.

13. Certified copy be expedited.